NIKHIL V.D Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The Tribunal by an earlier interim order stayed the notification published by the Public Service Commission on the ground that KTET qualification is mandatory and is omitted to be stipulated. The Tribunal has by the present interim order impugned stayed the publication of the ranked list on the same ground even though the earlier interim order was set aside by this Court.

(2.) The present interim order of the Tribunal was stayed by this Court at the time of admission of the original petitions and it is submitted that the ranked list was published and candidates advised for appointment. It is also stated at the Bar that the Government has granted exemption from acquiring the KTET qualification for the period up to 31.3.2019 which is relevant.

(3.) Interest of justice would be met by setting aside the interim order dated 15.11.2018 in M.A.(EKM) No.2083/2018 in O.A.(EKM) No.105/2015 impugned in these original petitions in view of the subsequent developments. Needless to say that O.A. (EKM)No.105/2015 shall be disposed of by the Kerala Administrative Tribunal within a period of four months untrammelled by the observations herein.